Section 10(1)(e) in Andhra Pradesh Capital Region Development Authority Act, 2014

[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(1)(e) in Andhra Pradesh Capital Region Development Authority Act, 2014

(e)General. - (i) to promote environmentally friendly investments in the capital region;

(ii)to conduct, promote and encourage research in matters connected with one or more of the Authority's purposes and functions;

(iii)to promote creativity among the residents of the capital region;

(iv)to secure and promote publicity in any form in capital region or elsewhere of the functions and activities of the Authority;

(v)to collect, compile and analyse information of a statistical nature relating to land, building, construction, land use, recreation or such other subject-matter necessary for the performance of the functions imposed upon the Authority by or under this Act or any other written law, and to publish and disseminate the results of any such compilation and analysis or abstracts of those results;

(vi)to provide advisory and information services including on matters relating to land planning and the development of land in the capital region to Government;

(vii)to do such other acts and things as may be entrusted by the Government or as may be necessary for, or incidental or conducive to, and matters which are necessary for furtherance of the objects for which the Authority is constituted;

(viii)to fast track and address issues such as project delays, issues related to development fund and inter-departmental coordination;

(ix)to make recommendations or submit proposals to the Government or any person or statutory body for the preservation and protection of any monument and land of historic, traditional, archaeological, architectural or aesthetic interest;

(x)to provide information and advice to and act as agent and consultant for such Government department, person, company and corporation carrying on or intending to carry on a building project or scheme or urban redevelopment in capital region or elsewhere as the Authority may think fit;

(xi)to co-ordinate and give directions to the Andhra Pradesh Transmission Corporation, the Southern Power Distribution Company Limited, the Andhra Pradesh Industrial Infrastructure Corporation, the Andhra Pradesh State Road Transport Corporation, Roads & Buildings department, Housing Corporation, Housing Board, Infrastructure Corporation of Andhra Pradesh Limited and such other bodies/departments of the Government to facilitate infrastructure development in the capital region;

(xii)to acquire, sell, transfer, lease or grant licences or in any way alienate to use or occupy such land belonging to the Authority for the purposes of the development and redevelopment of the land as the Authority may think fit;

(xiii)to acquire, sell, transfer, lease or grant licenses to use or occupy land or other property as agent for the Government or any statutory authority when appointed to do so, for the purposes of the development and redevelopment of the land or property or for such other purpose as the Government or statutory authority may specify; and

(xiv)to own and manage such lands, buildings or other property as the Authority may think fit.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 10(1)(e) in Andhra Pradesh Capital Region Development Authority Act, 2014